Section 45(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(3)Any dispute arising out of a contract between the Vishwa Vidyalaya and any of its officers or teachers shall, at the request of officer or the teacher concerned or at the instance of the Vishwa Vidyalaya be referred by the Chancellor to a tribunal of arbitration consisting of one member appointed by the Board, one nominated by the officer or teacher concerned and an umpire appointed by the Chancellor, and the decision of the tribunal shall be final and no suit shall lie in any Civil Court in respect of the matters decided by the Tribunal.
